Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 176(3)] [Section 176] [Entire Act] State of Odisha - Subsection Section 176(3)(c) in Orissa Municipal Act, 1950 (c)carriages, carts or animals kept for sale by any bona fide dealer in such carriages, carts, or animals and not used for any other purpose.